LAWS(MAD)-2018-10-567

GENERAL MANAGER Vs. VASANTHI

Decided On October 12, 2018
GENERAL MANAGER Appellant
V/S
VASANTHI Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Transport Corporation against the award, dated 28.11.2017 made in M.C.O.P.No.205 of 2015 by the Motor Accident Claims Tribunal/Special District Judge, Tiruchirappalli.

(2.) Short facts necessary for the disposal of this appeal, are as follows:

(3.) The learned counsel appearing for the appellant/Transport Corporation contended that the Tribunal failed to consider the fact that only the rider of the two wheeler was responsible for the accident and the Tribunal ought to have fixed the entire negligence on the rider of the two wheeler and further submitted that the compensation awarded under various heads are excessive.